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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(6)(iii) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(iii)where all the statement of charges have been admitted by the Government employee in his written statement of defence, the punishing authority shall record its findings on each charge after taking such evidence as it may think fit and shall act in the manner laid down in rule 7(C);